N.V.SURESH BABU Vs. NAGA SANKARA RAO

JUDGEMENT

(1.) The M.A.C.M.A.No.1263 of 2012 has been preferred by the claim petitioners seeking enhancement of compensation and the M.A.C.M.A.No. 3115 of 2012 has been filed by the respondent No.3/insurer disputing the liability and the quantum granted in the decree and order dtd. 22/11/2011 in M.V.O.P.No. 786 of 2005 on the file of the Chairman, Motor Accidents Claims Tribunal-cum-I Additional Metropolitan Sessions Judge-cum-XV Additional Chief Judge, Hyderabad.

(2.) We have heard Mr. N.Chandra Shekhar Reddy and Mr. A. Ramalingeshwar Rao, learned counsel for the petitioners and Mr. Kota Subba Rao, learned counsel for the respondent No.3/insurer.

(3.) For the facility, the parties are referred to with their rank in the claim petition.